Section 168(1) in The Calcutta Improvement Act, 1911
(1)The Chairman [or any other officer of the Board authorised by him in this behalf] [Words inserted by W.B. Act 32 of 1955.] may, with or without assistants or workmen, enter into or upon any land, in order -(a)to make any inspection, survey, measurement, valuation or inquiry,(b)to take levels,(c)to dig or bore into the sub-soil,(d)to set out boundaries and intended lines of work,(e)to mark such levels, boundaries and lines by placing marks, and cutting trenches, or(f)to do any other thing,whenever it is necessary to do so for any of the purposes of this Act or any rule made or scheme sanctioned hereunder or any scheme which the Board intend to frame hereunder:Provided as follows: -(a)no such entry shall be made between sunset and sunrise;(b)no dwelling-house, and no public building or hut which is used as a dwelling-place, shall be so entered, unless with the consent of the occupier thereof, without giving the said occupier at least twenty four hours previous written notice of the intention to make such entry;(c)sufficient notice shall in every instance be given, even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to females to remove to some part of the premises where their privacy need not be disturbed;(d)due regard shall always be had, so far as may be compatible with the exigencies of the purpose, for which the entry is made, to the social and religious usages of the occupants of the premises entered.
